State Consumer Disputes Redressal Commission
Tejpal Kaur vs Omaxe Chandigarh Extension Developers ... on 1 March, 2017
Daily Order As per averments made, it is stated that the basic facilities are missing at the spot. Let the complainant sent a detailed notice to the Opposite Party indicating deficiencies in construction of the unit. If any, such notice is sent by the complainant, the Opposite Party is directed to give specific reply to each query raised by the complainant, within 15 days from receipt of the said letter.
Accordingly, this complaint stands disposed of with liberty to the complainant to file it again, if need be in future.
Certified copies of this order be sent to the parties, free of charge